DHIRENDRA KUMAR YADAV Vs. B.N.MANDAL UNIVERSITY

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the respondent University upon I.A. No. 2373 of 2007, which has been filed under Sec. 5 of the Limitation Act.

(2.) IT appears that this review application was filed after more than three years of passing of the order in L.P.A. No. 406 of 2003.

(3.) LEARNED counsel for the petitioner, however, contended that the University authorities virtually have played fraud by filing a false affidavit giving wrong information to the Court about payment of legal dues. No averment, whatsoever, has been made as to under what circumstances the petitioner was prevented by sufficient cause in filing the review application in time and the delay has not been explained in any manner to satisfy the Court to condone the delay in filing the review application.